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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(3) in West Bengal Town and Country (Planning and Development) Act, 1979

(3)The publication of the scheme as provided under sub-section (1) of this section shall, notwithstanding anything contained in the Land Acquisition Act, 1894(1 of 1894), be deemed to be a declaration duly made under section 4 of the said Act.